High Courts19 Mar 2014
Maya Appliances (Private) Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 277 : (2014) 72 VST 505
Karnataka Value Added Tax Act, 2003 — Section 2(34), 2(35), 2(36), 3, 30
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 113 of 158
High Courts19 Mar 2014Dismissed
Pankaj Dhirajlal Sanghvi and Suryakanth Nanalal Doshi Vs M/s. Religare Finvest Ltd.
Karnataka High Court · (2014) 4 BC 374 : (2014) ILR 2895 : (2014) 4 KarLJ 225 : (2014) 4 KCCR 2925
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Mar 2014
Oriental Insurance Co. Ltd. Vs Smt. Savithri Hudge and Riyaz Pasha Smt. Savithri Hudge Vs Oriental Insurance Co. Ltd. and Riyaz Pasha
Karnataka High Court · (2015) ACJ 236 : (2014) 3 AKR 20 : (2015) 1 AnWR 603 : (2014) 4 KarLJ 640
Motor Vehicles Act, 1988 — Section 146, 147, 149(7), 39, 43
High Courts19 Mar 2014Dismissed
Jyothibai and M.J. Shivaleela Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0025
Constitution of India, 1950 - Article 14 226
High Courts19 Mar 2014Partly Allowed
The Senior Manager, Royal Sundaram Alliance Insurance Co. Ltd. Vs G.B. Keshava Reddy and G.V. Ramajinappa G.B. Keshava Reddy Vs G.V. Ramajinappa and M/s. Royal Sundaram Alliance Insurance Co. Ltd.
Karnataka High Court · (2014) 03 KAR CK 0007
High Courts19 Mar 2014Allowed
Smt. Shanta, Shri. Raghavendra H.V. and Shri. Babu Sungar Vs Shri. Gopal Hanumant Bapshet and The Karnataka Lokayukta Police
Karnataka High Court · (2014) 03 KAR CK 0006
Criminal Procedure Code, 1973 (CrPC) - Section 156(3) 190 200Penal Code, 1860 (IPC) - Section 107 166 323 324 34Prevention of Corruption Act, 1988 - Section 13(1)(b)(c) 13(1)(c)(d) 13(2)
High Courts18 Mar 2014Allowed
Pandurangappa B.P. Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0260
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 354(A), 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts18 Mar 2014Allowed
Sri Ravi Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0259
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts18 Mar 2014Dismissed
Smt. Reshma Vs Sri Syed Yaseen and Smt. Bibuan
Karnataka High Court · (2014) 03 KAR CK 0258
High Courts18 Mar 2014Partly Allowed
Mohan Raj @ Mahabala Poojary Vs Venkatesh K.T. and The Branch Manager The National Insurance Company Ltd.
Karnataka High Court · (2014) 03 KAR CK 0257
High Courts18 Mar 2014Dismissed
State Vs Kausar, Yousef and Vinoda @ Medda
Karnataka High Court · (2014) 03 KAR CK 0256
Criminal Procedure Code, 1973 (CrPC) — Section 173, 323Electricity Act, 2003 — Section 135, 136, 137, 138, 139Penal Code, 1860 (IPC) — Section 34, 379
High Courts18 Mar 2014
N. Srinivas Vs V. Narayanaswamy, V. Venkatesh and Chandrappa
Karnataka High Court · (2014) ILR 2546 : (2014) 3 KarLJ 599 : (2014) 2 KCCR 1724
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 243-Q, 243-W
High Courts18 Mar 2014Allowed
Honnappa Vs The State and The Sub-Inspector of Police, Kurugodu Police
Karnataka High Court · (2014) 03 KAR CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Dowry Prohibition Act, 1961 — Section 5, 6Penal Code, 1860 (IPC) — Section 143, 147, 149, 307, 323
High Courts18 Mar 2014Allowed
Manjunatha Pandu @ Panduranga Shet Vs Ganesh Krishna Shet and Others
Karnataka High Court · (2014) 03 KAR CK 0192
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 35, 96Karnataka Stamp Act, 1957 — Section 13, 14, 33, 34, 37(1)
High Courts18 Mar 2014
Commissioner of Income Tax Vs Baldwin Boys High School
Karnataka High Court · (2014) 364 ITR 637
Income Tax Act, 1961 — Section 10(23C)(vi), 12A, 147, 148, 148(2)
High Courts18 Mar 2014Allowed
Kalkappa Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
High Courts18 Mar 2014Allowed
Husen Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 400, 402
High Courts18 Mar 2014
The Hongkong and Shanghai Banking Corporation Limited Vs Lisa Apparels Private Limited
Karnataka High Court · (2014) 6 KarLJ 109
Companies Act, 1956 — Section 433, 433(e), 434Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Mar 2014
The Management of M/s. Festo Controls Pvt. Ltd. Vs Sri Shivananda
Karnataka High Court · (2014) LLR 541
Industrial Disputes Act, 1947 — Section 33(2)(b), 33[2][b]
High Courts17 Mar 2014
CIT Vs Karnataka State Warehousing Corporation
Karnataka High Court · (2015) 228 TAXMAN 346
Income Tax Act, 1961 — Section 80-IA